Media Buzz vs Bopal Ghuma Nagarpalika Through Its ... on 31 December, 2019

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Gujarat High Court

Media Buzz vs Bopal Ghuma Nagarpalika Through Its ... on 31 December, 2019

Bench: Sangeeta K. Vishen

         C/SCA/23342/2019                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 23342 of 2019

================================================================
                    MEDIA BUZZ & 1 other(s)
                           Versus
      BOPAL GHUMA NAGARPALIKA THROUGH ITS CHIEF OFFICER
================================================================
Appearance:
MR AJAY S JAGIRDAR(2688) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3
================================================================

 CORAM: HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                                 Date : 31/12/2019

                                  ORAL ORDER

1. Mr. Ajay Jagirdar, learned advocate appearing for the petitioner submitted that the respondent BopalGhuma Nagarpalika had issued an advertisement inviting the tender under the swiss challenge from Vakil Saheb Bridge, Bopal to Kabir Enclave, Electricity bill of all electric poles of BRTS route and its maintenance with material and from Vakil Saheb Bridge, Bopal to Kabir Enclave, Coloring and repairing of center railing and plantation of more than 3000 plants and maintenance of both.

2. It is submitted that, initially the tender condition contained EMD/FDR for an amount of Rs.1,00,000/ (Rupees One Lakh only) and tender fees was for Rs.5,000/ (Rupees Five Page 1 of 2 Downloaded on : Tue Dec 31 20:39:01 IST 2019 C/SCA/23342/2019 ORDER Thousand only). It is further submitted by the petitioner that the petitioner applied apropos the said tender notice on 24.12.2019 at around 04:00 p.m. The respondent thereafter, has altered the tender conditions, whereby 17 additional conditions have been incorporated. As per one of the conditions, security deposit / FDR has been enhanced from Rs.1,00,000/ (Rupees One Lakh only) to Rs.1,00,00,000/ (Rupees One Crore only) and as per the condition No. 13, the minimum turnover of Rs.10,00,00,000/ (Rupees Ten Crore only) for the last three years is also required. It is further submitted that, because of the insertion of additional 17 conditions subsequently, the petitioner stands ousted.

3. Issue Notice returnable on 6th January, 2020.

4. The action, if any, taken by the respondent will be subject to the outcome of the present writ petition.

Direct service today is permitted.

(SANGEETA K. VISHEN,J) Pradhyuman Page 2 of 2 Downloaded on : Tue Dec 31 20:39:01 IST 2019

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